SUMAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) On 25th April, 2019 this Court has passed the following detailed order:

(2.) From the facts relating to the filing of the present petition and the conclusions reached by the Court it can be seen that this Court in its order dated 25th April, 2019 rejected the report of the Court of Inquiry (COI). On that date, Mr. Vinod Goyal, learned Counsel for the Respondents sought time for instructions on what consequential action could be taken.

(3.) Today, Mr. Goyal has placed before the Court a letter dated 5 th September, 2019 addressed to him by DIGP (Adm) RAF Headquarters in which after noticing the above order dated 25 th April, 2019 it is stated in para 2 and 3 as under: